RAJNI Vs. STATE OF HARYANA & ANR

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No.70 dated 13.03.2016, registered under Sections 65, 66, 66-B, 66-C and 72 of the I.T. Act and Sections 379, 406, 420, 467, 468, 471 and 120-B of the Indian Penal Code (for short 'the IPC') added later on, at Police Station Pinjore, Distt. Panchkula, and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) Vide order dated 22.08.2016, the parties were directed to appear before the Illaqa Magistrate/trial Court, for getting their statements recorded. In compliance thereof, report of learned Sub Divisional Judicial Magistrate, Kalka, dated 12.09.2016, has been received, wherein, it has been noticed that the compromise between the parties is genuine, voluntary and reached without any pressure and undue influence.

(3.) Hon'ble the Supreme Court in Gian Singh Vs. State of Punjab and another, 2012(4) RCR (Criminal) 543, has observed as under:-